Sushil Kumar vs State Of Rajasthan
2021 Latest Caselaw 8468 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4283/2021

1. Sushil Kumar S/o Sh. Ram Chandra, Aged About 26 Years, R/o Village Sipah, Tehsil Biharsari, Dist. Nalanda (Bihar). (Presently Lodged In District Jail, Churu).

2. Ramesh Kumar S/o Vijay Kumar, Aged About 22 Years, R/o Village Madari, Tehsil And Dist. Shekhpura (Bihar). (Presently Lodged In District Jail, Churu).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. Shrawan Bishnoi, PP For Complainant(s) Mr. PS Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.111/2021

of Police Station Sardarshahar, District Churu for the offence(s)

punishable under Section(s) 420, 406, 467, 468 and 120-B IPC

and Section 66-A and 66-B of IT Act. He/She/They has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor as well as learned counsel for the

complainant have opposed the bail application(s).

(2 of 2) [CRLMB-4283/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Sushil Kumar S/o Sh. Ram Chandra and Ramesh Kumar S/o Vijay

Kumar shall be released on bail in connection with FIR

No.111/2021 of Police Station Sardarshahar, District Churu

provided he/she/they execute(s) a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his/her/their

appearance before that court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

160-pratibha/-

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